(1.) Heard learned A.G.A. for the State and perused the record.
(2.) This appeal under Sec. 378 (3) of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.'), at the behest of the State, has been preferred against the judgment and order dtd. 29/2/2020 passed by learned Additional Sessions Judge/F.T.C., Varanasi acquitting accused-respondent who have been tried for commission of offence under Ss. 376, 504 and 506 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC').
(3.) Brief facts as culled out from the record are that on 6/2/2014 the prosecutrix was alone at her home and at about 9.00 p.m., when the children were sleeping, the accused who was known to the family entered the house, closed the door from inside and had sexual intercourse with the prosecutrix against her will. The prosecutrix tried to lodge complaint on 10/2/2021 but the police did not record the same and, therefore, on 10/2/2021 she moved concerned Magisterial Court who directed investigation under Sec. 156 (3) of Cr.P.C. The First Information Report was lodged as 114 of 2014 on 21/3/2014.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN